Sudhi R.V vs Pallipuram Service Co Operative ...
2021 Latest Caselaw 5070 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                        WP(C).No.1007 OF 2021(A)


PETITIONER/S:

                SUDHI R.V.
                AGED 62 YEARS
                S/O. LATE SRI. VASU RAMADY HOSE,
                NANDANAM, H.NO. 15/151,
                SAHODARAN AYYAPPAN ROAD,
                NARAYAMBALAM P.O. ERNKULAM , KOCHI 682 509.

                BY ADVS.
                SRI.C.U.SANGEETH
                SRI.ALEX ANTONY SEBASTIAN P.A.
                SMT.AMRITA JAYARAM
                SHRI.M.B.VINOD

RESPONDENT/S:

      1         PALLIPURAM SERVICE CO OPERATIVE BANK LTD NO.760
                HEAD OFFICE CHERAIA, CHERAI P.O.
                ERNAKULAM KOCHI 682 514.

      2         PRESIDENT,
                REPRESENTED   BY SRI. K.V. ABRAHAM,
                PALLIPPURAM   SERVICE CO OPERATIVE BANK LIMITED NO.
                760,
                HEAD OFFICE   CHERAI,
                CHERAI P.O.   ERNAKULAM KOCH 682 514.

      3         SECRETARY,
                REPRESENTED   BY K.S. AJAYAKUMAR,
                PALLIPPURAM   SERVICE CO OPERATIVE BANK LIMITED NO.
                760,
                HEAD OFFICE   CHERAI,
                CHERAI P.O.   ERNAKULAM KOCH 682 514.

      4         REGISTER OF CO-OPERATIVE SOCIETIES,
                DEPARTMENT OF COOPERATION, IMPROVEMENT OF KERALA,
                JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O.
                THIRUVANANTHAPURAM 695 014.
 W.P(C).1007/2021
                                       2

       5       JOINT REGISTER OF CO OPERATIVE SOCIETIES
               (GENERAL), 5TH FLOOR,
               NEW BLOCK, CIVIL STATION,
               KAKKANADU, ERNAKULAM 682 030.

       6       ASSITANT REGISTER OF CO OPERATIVE SOCIETIES
               (GENERAL), KOCHI TALUK,
               FORT KOCHI, KOCHI 682 001.

               R1-3   BY   ADV.   SRI.VISHNU BABU
               R1-3   BY   ADV.   SRI.P.BABU KUMAR
               R1-3   BY   ADV.   SRI.P.YADHU KUMAR
               R1-3   BY   ADV.   SHRI.MURALEEDHARAN A.

OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).1007/2021
                                       3




                                JUDGMENT

The limited prayer sought by the petitioner is for a direction to the

respondent/bank to consider Ext.P5 representation pending before the

first respondent, in which, he claimed that, he is entitled for a higher

gratuity amount than which was originally disbursed to him.

2. After hearing the learned counsel for the petitioner and the

learned Standing Counsel for the bank, I am inclined to dispose of the

Writ Petition itself with a direction to the first respondent to take up,

consider and dispose of Ext.P5 representation as expeditiously as

possible, at any rate, within a period of one month from the date of

receipt of a copy of this judgment.

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).1007/2021





                         APPENDIX


PETITIONER'S EXHIBITS:

EXHIBIT P1           GRATUITY COMPUTATION/CALCULATION STATEMENT
                     DATED 31.10.2016.

EXHIBIT P2           TRUE COPY OF THE OFFICE MEMORANDUM DATED
                     04/08/2016.

EXHIBIT P3           TRUE COPY OF THE DIRECTION /ORDER NO.

C.R.P. (1) 2643/18/L.DS. OF 5TH RESPONDENT DATED 06/07/2020.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 17/09.2020 BEFORE THE 1ST RESPONDENT BANK BY THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 04/01/2020 TO THE 1ST RESPONDENT S BANK.

EXHIBIT P6 TRUE COPY OF THE LODGMENT IN WPC 28445/2020 DATED 18/12/2020.